Section 4 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
4. Medical attendance and treatment.
- A patient shall be entitled free of charge to medical attendance and treatment in a hospital or in the residence by the authorised medical attendant :Provided that in case of emergency or great danger or difficulty, the attendance of the Civil Surgeon or Medical Officer of equivalent rank or of the rank of a Professor of any teaching institute of any modern medical science in the State.
